Citation : 2023 Latest Caselaw 5033 Cal
Judgement Date : 14 August, 2023
Item No.36
In The High Court At Calcutta
Constitutional Writ Jurisdiction
Appellate Side
14.08.2023
Ct-32 AGM
FMA 2405 of 2004 CAN 1 of 2004 (Old CAN No. 10063 of 2004) CAN 2 of 2008 (Old CAN 7807 of 2008)
Nirmala Mandal & Ors v.
The Divisional Manager, United India Insurance Co. Ltd. & Anr
Mr. Krishanu Banik ... for the Appellant.
Mr. Banik, Learned advocate appearing on behalf of the appellant submits though the appellant has filed informal paper books earlier but without annexing the exhibited documents relied by the appellant before the Tribunal. He prays for filing supplementary paper books incorporating the exhibited documents relied by appellant and the Tribunal while passing judgment and award dated 19th May, 2004. He seeks six weeks time.
Prayer is allowed.
Liberty to mention.
(Ajay Kumar Gupta, J.)
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